PRABHAT Vs. STATE OF U.P. AND ANOTHER

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.G.A. The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No. 1286 of 2013, State of U.P. Vs. Manoj @ Monu and another, arising out of case crime no. 20 of 2012, under Sections - 307, 120 -B IPC, P.S. -Sardhana, District -Meerut pending before the Additional Chief Judicial Magistrate, Court No. IV, Meerut as well charge sheet dated 22.07.2013.

(2.) THE contention of the counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.

(3.) THE prayer for quashing the proceedings of the aforementioned case and the chargesheet is refused. After hearing learned counsel for the applicant and learned A.G.A. this application is finally disposed of with a direction that if the applicant appears and surrenders before the Courts below within 30 days from today and applies for bail, then his bail application shall be considered and decided by both the courts below expeditiously in accordance with law after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offence.